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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(1)(g) in Veer Narmad South Gujarat University Act, 1965

(g)that due provision will, as far as circumstances may permit, be made for the residence of the Principal and some members of the teaching staff in or near the college or the place provided for the residence of the students;